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[Cites 0, Cited by 1] [Section 20(1)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1)(c) in The Punjab Panchayati Raj Act, 1994

(c)who, being a Sarpanch, without reasonable cause, fails to hold meetings of the Gram Panchayat as required under sub-section (1) of section 16 for a period of two consecutive months;